Rajasthan High Court - Jodhpur
Om Prakash Sihag vs State Of Rajasthan on 4 May, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6483/2022
Om Prakash Sihag S/o Sh. Hansraj Sihag, Aged About 32 Years,
Ward No. 06, Sihago Ka Mohalla, Sirasar, Hanumangarh
(Rajasthan). (Owner Of Vehicle No. RJ31-GA-8144)
----Petitioner
Versus
1. State Of Rajasthan, Transport Department Of Rajasthan,
Secretariat, Jaipur, Rajasthan, Through Secretary.
2. Department Of Mining And Geology, Govt. Of Rajasthan,
Secretariat, Jaipur, Rajasthan Through Joint Secretary.
3. District Transport Officer, Sujangarh, District Churu
(Rajasthan).
4. District Transport Officer, Didwana, District Nagaur
(Rajasthan).
5. District Transport Officer, Hanumangarh (Rajasthan).
----Respondents
For Petitioner(s) : Mr. K.R.Saharan
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 04/05/2022 Learned counsel for the petitioners submits that the issue involved in the writ petition is no more res integra and stands resolved by an order of this Court dated 14.03.2022 passed in S.B. Civil Writ Petition No.1964/2022 in case of Zabir Khan Vs. State of Rajasthan & Ors. and other connected matters. He submits that the instant writ petition may also be disposed of in similar terms.
Taking into consideration the contentions advanced by learned counsel for the petitioners, this writ petition is disposed of (Downloaded on 04/05/2022 at 09:04:43 PM) (2 of 2) [CW-6483/2022] in terms of order dated 14.03.2022 in case of Zabir Khan (supra) which shall apply mutatis mutandis to this case also.
(VIJAY BISHNOI),J 172-AjaySingh/-
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